Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Andhra Pradesh - Subsection Section 38(2) in Andhra Pradesh Education Act, 1982 (2)The Municipal Council or Gram Panchayat may, with the previous sanction of the Government, and shall if so directed by them, alter the rates of levy of any such tax.
